Smt Hamsalatha W/O Sri E Mohan Rao vs Sri Vijay Kumar S/O Sri K Channaveerappa
2023 Latest Caselaw 10169 Kant

Karnataka High Court

Smt Hamsalatha W/O Sri E Mohan Rao vs Sri Vijay Kumar S/O Sri K Channaveerappa on 11 December, 2023

Author: V Srishananda

Bench: V Srishananda

                                            -1-
                                                       NC: 2023:KHC:45015
                                                     RFA No. 1836 of 2006




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 11TH DAY OF DECEMBER, 2023

                                        BEFORE

                       THE HON'BLE MR JUSTICE V SRISHANANDA

                     REGULAR FIRST APPEAL NO.1836 OF 2006 (RES)

              BETWEEN:

              SMT. HAMSALATHA
              W/O. SRI E. MOHAN RAO, MAJOR,
              NO.771, 60 FEET ROAD,
              2ND PHASE ,BEML LAYOUT,
              RAJARAJESHWARI NAGAR,
              BANGALORE - 560 098
              REP. BY HER G.P.A. HOLDER
              SRI E. MOHAN RAO.                                 ... APPELLANT

              (BY SRI H.J. SANGHVI & SRI L. LANKESH & REKHA, ADVOCATES)

              AND:

              1.   SRI VIJAY KUMAR
                   S/O. SRI K. CHANNAVEERAPPA,
                   AGED ABOUT 40 YEARS,

Digitally     2.   SMT. G.S. HEMALATHA
signed by R        W/O. SRI VIJAYA KUMAR,
MANJUNATHA
Location:          AGED ABOUT 35 YEARS,
HIGH COURT
OF                 BOTH ARE R/AT NO.53 14TH MAIN
KARNATAKA
                   2ND STAGE, 2ND PHASE,
                   WEST OF CHORD ROAD,
                   MAHALAKSHMI PURAM,
                   BANGALORE - 560 086.                   ... RESPONDENTS

              (BY SRI D.S. SHIVANAND, ADVOCATE FOR R-1 & R-2)

                    THIS RFA IS FILED UNDER SECTION 96 OF CPC AGAINST THE
              JUDGMENT AND DECREE DATED 26.06.2006 PASSED IN
              O.S.NO.4195/2004 ON THE FILE OF THE X ADDL. CITY CIVIL JUDGE
              AND C/C OF XII ACCJ., BANGALORE, DECREEING THE SUIT FOR
              EJECTMENT ARREARS OF RENT.
                             -2-
                                         NC: 2023:KHC:45015
                                      RFA No. 1836 of 2006




    THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                          ORDER

Sri H.J. Sanghvi, learned counsel for the appellant

submits that, despite best efforts, he could not contact the

appellant and take necessary steps to proceed with the

appeal.

2. Placing his submission on record, the appeal

stands dismissed for non-prosecution.

Sd/-

JUDGE

S*